Faisal K. M vs Managing Director
2021 Latest Caselaw 2256 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(C).No.1518 OF 2021(L)


PETITIONER:

               FAISAL K. M.
               AGED 54 YEARS
               S/O. C. K. MOHAMMED, FATHIMA MANZIL,
               VELOOR P. O., KOTTAYAM - 686003.

               BY ADV. SRI.MILLU DANDAPANI

RESPONDENTS:

      1        MANAGING DIRECTOR
               KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVAN,
               PATTOM P. O., THIRUVANANTHAPURAM - 695 004.

      2        CHAIRMAN
               KSEB THIRUVANANTHAPURAM, KERALA STATE ELECTRICITY
               BOARD, VYDYUTHI BHAVAN, PATTOM P. O.,
               THIRUVANANTHAPURAM - 695 004.

      3        EXECUTIVE ENGINEER
               ELECTRICAL DIVISION, KERALA STATE ELECTRICITY BOARD,
               CHANGANACHERRY - 686102.

      4        CHIEF ENGINEER
               HUMAN RESOURCES MANAGEMENT, KERALA STATE ELECTRICITY
               BOARD, VYDYUTHI BHAVAN, PATTOM P. O.,
               THIRUVANANTHAPURAM - 695 004.

               SMT.A.G. ANEETHA, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1518 OF 2021

                                        2




                                 JUDGMENT

This writ petition is filed seeking the following prayers:

"(i) Issue a Writ of Mandamus to call for the records pertaining to Ext.P3 final order.

(ii) Issue a Writ of Certiorari quashing Ext.P3 final order.

(iii) Issue a writ of mandamus directing the respondents to consider Ext.P4 appeal after affording a hearing to the petitioner as expeditiously as possible."

2. Heard the learned counsel for the petitioner and the learned

Standing Counsel appearing for the KSEB.

3. It is submitted by the learned counsel for the petitioner that

against Ext.P5 order of the Chief Engineer, the petitioner has

preferred Ext.P6 appeal before the Board and the same is liable to be

considered in accordance with law.

4. The learned Standing Counsel appearing for the KSEB submits

that Ext.P6 will be considered by the 1st respondent.

5. In the above view of the matter, there will be a direction to the

1st respondent to take up, consider and pass orders on Ext.P6 appeal WP(C).No.1518 OF 2021

preferred by the petitioner, with notice to the petitioner and after

hearing the petitioner by any appropriate means including video

conferencing, within a period of six weeks from the date of receipt of a

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.1518 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CHARGE ALONG WITH CHARGE SHEET DATED 23.02.2016 ISSUED FROM THE 1ST RESPONDENT OFFICE.

EXHIBIT P2 TRUE COPY OF THE SHOW CAUSE NOTICE ISSUED FROM THE 3RD RESPONDENTS OFFICE DATED 25.07.2016.

EXHIBIT P3 TRUE COPY OF THE FINAL ORDERS DATED 02.06.2017 ISSUED FROM THE 3RD RESPONDENT OFFICE ALONG WITH THE COVERING LETTER DATED 08.06.2017.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE 2ND RESPONDENT DATED 10.07.2020.

EXHIBIT P5 TRUE COPY OF THE REJECTION ORDER ISSUED BY THE 4TH RESPONDENT DATED 20.10.2020.

EXHIBIT P6 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED 03.11.2020 BEFORE THE 4TH RESPONDENT CHIEF ENGINEER.

RESPONDENT'S/S EXHIBITS: NIL